RAJESH RANJAN SAHAY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been filed as a public interest litigation virtually against the railways administration seeking reliefs to the effect that the railways improve the management and administration of running railways.

(2.) THE petitioner has taken upon himself a very large format to criticise every aspect of the railways ' administration such as crowded platforms and ticket counters, malpractices among vendors and coolies on the platforms, dirty platforms, dirty trains, frequent halts by illegal chain pulling etc. The petitioner desires that the court may issue a writ to remedy the situation.

(3.) THE fact of the matter is that what the petitioner desires that the High Court remedy the situation is a misplaced request. This is a matter basically of plain and simple civic discipline and if every citizen would truly become a citizen and not litter the station, not spit on the platforms, not throw cigarette butts all over the railway stations or inside the trains, fall in the line and in the queue when purchasing a ticket, not travel ticketless then indeed some dent would be made in a more efficient running rail system.